KALEEMULLA K., K. NARASIMAPPA AND THIPPESHI H. Vs. THE STATE OF KARNATAKA, BY ITS SECRETARY, THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, THE SECRETARY, GRAM PANCHAYAT AND THE ASST. EXECUTIVE ENGINEER, PWD-SUB-DIVISION

JUDGEMENT

(1.) THE petitioners are before this Court seeking for issue of mandamus to restrain the respondents from taking any steps to demolish the schedule properties or any portion thereof without acquiring the same by following due process of law. The petitioners claim to be the owners of the properties which are described in the petitions. The petitioners who are in possession and enjoyment of the said properties are before this Court on the apprehension that the respondents in the guise of widening the road is likely to demolish a portion of the property belonging to the petitioners and dispossess the petitioners from the said property. Based on such apprehension due to certain marking made on the properties of all the petitioners, the petitioners are before this Court.

(2.) THE definite stand of the respondents is not on record. However, the perusal of the photographs produced along with the petitions would indicate that there are certain activities with regard to the road and certain markings are also indicated on the properties belonging to the petitioners.